Ministry of Corporate Affairs notifies that no fee shall be payable in respect of e-form DIR-3 KYC or DIR-3 KYC-WEB through web service till 14-10-2019.
ln exercise of the powers conferred by Sections 396, 398, 399, 403 and 404 read with sub-sections (11 and (2) of Section 469 of the Companies Act, 2013 [18 of 2013], the Central Government hereby makes the following rules further to amend the Companies (Registration Offices and Fees) Rules, 2014, namely:-
1. (1) These Rules may be called the Companies (Registration Offices and Fees) Fifth Amendment Rules, 2019.
(2) They shall come into force on the date of their publication in the Official Gazette.
2. In the Companies (Registration Offices and Fees) Rules, 2014, in the Annexure, in item VII relating to FEE FOR FILING e- Form DIR-3 KYC or DIR-3 KYC-WEB under Rule 12A of the Companies (Appointment and Qualification of Directors) Rules, 2014, after sub-item no.(i), the following Note shall be inserted, namely:-
*Note: For the financial year ended on 31st March, 2019, no fee shall be payable in respect of e-form DIR-3 KYC or DIR-3 KYC-WEB through web service till 14th October, 2019.”
Ministry of Corporate Affairs
[Notification dt. 30-09-2019]